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NCT Delhi - Section

Section 14 in The Delhi Police (Punishment and Appeal) Rules, 1980

14. Award of Punishments.

(1)Orderly room punishment.-
(i)The punishment mentioned at SI. No. (ix) of Rule 5 above, namely punishment drill not exceeding 15 days, is the only punishment that can be awarded to constables in orderly room. Whenever it is intended to dispose of minor defaults of constables by awarding such a punishment the defaulter concerned shall be marched in proper uniform in orderly room by an orderly officer with details of misconduct/dereliction of duty or undisciplined behaviour for which he is to be punished. These details shall be mentioned in a register to be maintained at each Police Station/Police Lines and Officers of Deputy Commissioner of Police/Assistant Commissioners of Police/Inspectors in the sub-joined proforma-
Orderly Room Register
Sl. No. Date, Name & No. of the defaulter Brief of misconduct & documents in support thereof Orders by the competent authority
(ii)The gist of misconduct shall be read over to the defaulter and explained to him in the language he understands and he shall be called upon to state whatever he was to say orally. His version of facts shall be given due consideration with reference to documents or record and appropriate orders passed and announced. These orders shall then be entered in the order book and executed. A copy of the order shall be placed on the miscellaneous personal file to the constable concerned and an entry in red ink shall be made in its index.
(iii)Punishment drill exceeding 10 days shall also be mentioned in the character roll of the constable under head 'Punishments.
(2)Punishment.-The punishment of censure shall be awarded by the authorities competent in the manner specified in Rule 6 (ii) above.Punishments mentioned in SI. No. (i) to (vii) in Rule 5 supra shall be awarded by appointing authorities only after a regular departmental enquiry. All Deputy Commissioners of Police, Additional Commissioners of Police shall exercise this authority over all officers of the subordinate ranks civilian irrespective of the fact whether such an officer has actually appointed the concerned subordinate police officer and whether or not he was actually working under him. The procedure for holding departmental enquiries is explained in rule 16 below.
(4)The disciplinary action shall be initiated by the competent authority under whose disciplinary control the police officer concerned is working at the time it is decided to initiate disciplinary action.